ITAT Hyderabad Bench
10,989 judgments
RAJESWARA RAO ANNE,HYDERABAD vs DCIT., CENTRAL CIRCLE-1(4), HYDERABAD
ANNE MANOJ CHOWDARY,HYDERABAD vs DCIT., CENTER CIRCLE-1(4), HYDERABAD
Shri Ravish Sood (Judicial Member), Shri Madhusudan Sawdia (Accountant Member)
MEKALA RAKESH REDDY,HYDERABAD vs DCIT., CIRCLE-1(1), HYDERABAD
SHRI RAVISH SOOD, HON'BLE (Judicial Member), SHRI MADHUSUDAN SAWDIA HON'BLE (Accountant Member)
MEKALA RAKESH REDDY,HYDERABAD vs DCIT., CIRCLE-1(1), HYDERABAD
SHRI RAVISH SOOD, HON'BLE (Judicial Member), SHRI MADHUSUDAN SAWDIA HON'BLE (Accountant Member)
SURESH CHAVAN,HYDERABAD vs DCIT., CENTRAL CIRCLE-1(2), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G. (Accountant Member)
RAMESH ADDU,SECUNDERABAD vs ITO., WARD-13(1), HYDERABAD
SHRI VIJAY PAL RAO, HON’BLE (Vice President), SHRI MANJUNATHA G, HON’BLE (Accountant Member)
UNIQUE RAIL ROAD CONSULTANTS PRIVATE LIMITED,HYDERABAD vs DCIT., CENTRAL CIRCLE-1(3), HYDERABAD
SHRI VIJAY PAL RAO, HON’BLE (Vice President), SHRI MANJUNATHA G, HON’BLE (Accountant Member)
LAXMI DHARAMSOTH,MANCHYA THANDA vs ITO., WARD-1, WARANGAL
us: "1. The Assessing Officer (AO) is erred in reopening the assessment for the verification of information received by him. As it appears Assessment Order u/s.147 read with 144 of first para, said the unsecured loan of Rs.2,56,37,956/- is treated as income. By comparing the unsecured loan amount mentioned as on 31-03-2018 with Election Affidavit filed by the Husband of the Appellant (Dharamsoth Redya Naik) in November 2018 unsecured loan of Rs.2,56,37,956/-, with that of ITR figures of 31-
DCIT (EXEMPTIONS), CIRCLE 1(1), HYDERABAD vs NATIONAL INSTITUTE OF RURAL DEVELOPMENT AND PANCHAYATI RAJ, HYDERABAD
SHRI VIJAY PAL RAO, HON’BLE (Vice President), SHRI MANJUNATHA G, HON’BLE (Accountant Member)
DCIT(EXEMPTIONS), CIRCLE 1(1), HYDERABAD vs NATIONAL INSTITUTE OF RURAL DEVELOPMENT AND PANCHAYATI RAJ, HYDERABAD
KAITHI GOVARDHAN REDDY (HUF),HYDERABAD vs INCOME TAX OFFICER, WARD-7(1), HYDERABAD
Shri Ravish Sood (Judicial Member), Shri Madhusudan Sawdia (Accountant Member)
WORLDVIEW EDUCATION SERVICES PRIVATE LMITED,HYDERABAD vs ITO., WARD-17(1), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G. (Accountant Member)
JOSHITA INFRA DEVELOPERS LLP,HYDERABAD vs ITO., WARD-14(1), HYDERABAD
SHRI VIJAY PAL RAO, HON’BLE (Vice President), SHRI MANJUNATHA G, HON’BLE (Accountant Member)
KRISHNAKUMAR MANDA,MEDCHAL vs DCIT., CIRCLE-12(1), HYDERABAD
Shri Ravish Sood, Judicial Member A N D Shri Madhusudan Sawdia (Accountant Member)
KRISHNAKUMAR MANDA,MEDCHAL vs DCIT., CIRCLE-12(1), HYDERABAD
Shri Ravish Sood (Judicial Member), Shri Madhusudan Sawdia (Accountant Member)
SHAKTI HORMANN PRIVATE LIMITED,HYDERABAD vs DCIT, CIRCLE-3(1), HYDERABAD
Shri Manjunatha G., Accountant Member\nand\nShri Ravish Sood (Judicial Member)
SRESTA NATURAL BIOPRODUCTS PRIVATE LIMITED,HYDERABAD vs DCIT., CIRCLE-3(1), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G. (Accountant Member)
N N DETONATORS PVT LTD,HYDERABAD vs ITO., WARD-16(1), HYDERABAD
the Tribunal. The assessee has filed an affidavit through its Director, Shri A. Vijay Kumar, explaining the reasons for the delay stating that, an appellate order dated 18.06.2024 was passed in its case for A.Y. 2017-18 confirming an addition of Rs.57,00,000/-. The assessee submitted that, the company did not receive any intimation regarding passing of the appellate order either through email or SMS, which, according to the assessee, was due to technical issues. Subsequently, the assessee c
KILARU VENKATA SATISH,KRISHNA DIST vs DCIT, CENTRAL CIRCLE-1(3), HYDERABAD
us), which reads as under:
